Punjab-Haryana High Court
Gurcharan Singh vs Sgpc & Ors on 18 March, 2011
Author: Surya Kant
Bench: Surya Kant
HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP No.517 of 2011 (O&M)
Date of Decision: 18.03.2011
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Gurcharan Singh . . . . Petitioner
VS.
SGPC & Ors. . . . . Respondents
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CORAM : HON'BLE MR.JUSTICE SURYA KANT
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1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
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Present: Ms. Vanita Sapra Kataria, Advocate for the petitioner
Lt. Col. KP Singh, Advocate for
Dr. Puneet Kaur Sekhon, Advocate for respondents No.1&2
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SURYA KANT J. (ORAL)
(1). Pursuant to the order dated January 28, 2011, learned counsel for the respondent-Committee has handed over a translated copy of the decision taken way back on 24.7.2007 whereby it was resolved to permit the petitioner to join his duties subject to the regular enquiry that may be conducted against him in accordance with the principles of natural justice.
(2). Learned counsel for the petitioner submits that the above-stated order was never conveyed to the petitioner earlier otherwise he would have joined his duties immediately.
CWP No.517 of 2010.doc -2-(3). Be that as it may, counsel for the respondent-Committee has no objection against the joining of the petitioner even at this stage.
(4). The writ petition is accordingly disposed of with liberty to the petitioner to submit his joining within two weeks from the date of receipt of a certified copy of this order. The respondents, in view of the above-mentioned stand taken before this Court, are directed to permit the petitioner to join his duties, however, without prejudice to their right to hold an enquiry against the petitioner in accordance with the principles of natural justice, if so required.
(5). Ordered accordingly. Dasti.
18.03.2011 (S u r y a K a n t)
vishal shonkar
Judge
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